- (1.) Plaintiff Paal Kaur by filing this revision petition under Article 227 of the Constitution of India has impugned order dated 25.1.2010, Annexure P/4 passed by learned Civil Judge (Junior Division), Ludhiana thereby dismissing application Annexure P/2 moved by plaintiff-petitioner for amendment of plaint. Plaintiff-petitioner vide plaint Annexure P/1 has filed suit inter alia seeking relief of specific performance of agreement to sell dated 26.2.1983 qua plot No. 22 measuring 260 square yards, and qua plot No. 21 on the basis of receipts, total area of both the plots being 400 square yards.
(2.) In amendment application Annexure P/2, the plaintiff alleged that area of both plots No. 21 and 22 is 626 square yards and it was inadvertently mentioned as 400 square yards. Consequently, area of the plots was sought to be amended from 400 square yards to 626 square yards at all places in the plaint.
(3.) Defendants by filing reply Annexure P/3 resisted the application and controverted the averments of the plaintiff.;